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Judgment
6 paragraphs · 231 wordsC.S.Dias, J
The original petition is filed, to direct the Court of the IVth Additional District Judge, Thrissur, to consider and dispose of A.S.No.159/2017 (Ext.P2) within a time frame.
Pursuant to the order dated 13.10.2022, passed by this Court, the learned Additional District Judge, by communication dated 15.10.2022, has informed this Court that the appeal stands posted to 17.10.2022, for the lower court records. There are several 10 year + cases pending before the said court. The court below would make an endeavour to dispose of the appeal within a period of one year from the date of receipt of the order.
Heard; Sri. Sumodh Madhavan Nair, the learned counsel appearing for the petitioner. Even though notice has been served on the learned counsel appearing for the respondents before the court below, there is no appearance for them.
In the light of the pleadings and materials on record and after perusing the communication of the learned Additional District Judge, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the IVth Additional District Judge, Thrissur, to consider and dispose of A.S.No.159/2017, in accordance with law, as expeditiously as possible, at any rate, within a period of 10 months from the date of receipt of a certified copy of this judgment.
The original petition is ordered accordingly.